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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(3) in The U.P. Stamp Act, 2008

(3)No person shall be prosecuted under sub-section (1) or sub-section (2) in respect of an instrument which was produced in Court and which was admitted after a decision by the Court that the said instrument was duly stamped or that no stamp was required.